SUBHASH CHANDRA SUKLADAS Vs. DEBASISH DEY

JUDGEMENT

(1.) The present appeal is preferred against the Award T.S. (MAC) 370/2008 dated 05.09.2017 passed by Ld. Member, MAC Tribunal, Court No. 1, West Tripura, Agartala.

(2.) The facts of the case are not disputed and therefore this Court has briefly culled out the same, necessary for disposal of the case as below:

(3.) On 09.11.2007 appellant-claimant Subhash Chandra Sukla Das was going to Amtali from Agartala by a vehicle bearing No. TR-01-4267. The vehicle was running at a high speed and in a rash and negligent manner and when it reached near Amtali Bazar it ended up in a head on collision with another vehicle bearing No. TR-01-F-0609, as a result whereof, appellant-claimant sustained a fracture of his right leg. Appellant-claimant was admitted to GBP Hospital, Agartala where he was treated as an indoor patient from 09.11.2007 to 15.12.2007. Due to the said accident appellant-claimant suffered a permanent disability to the extent of 60%.